Pankaj vs State Of Madhya Pradesh

Gajendra Singh, J

The record has been received in CRR No.46/2026.

Heard on the question of admission.

Criminal revision is admitted for hearing.

Heard on IA No.1170/2026 which is first application under Section 438 of the B.N.S.S. 2023 for suspension of sentence filed on behalf of the petitioner No.1- PANKAJ.

This criminal revision has been filed against the judgment dated 31.12.2025 passed in criminal appeal No.218/2025 by the learned Third Additional Sessions Judge, Dewas (M.P.), whereby the appellate court has dismissed the appeal by affirming the sentence passed by the learned J.M.F.C., Dewas vide order dated 16.10.2025 in Criminal Case No.2081/2019 under sections 323/34 (2 counts) and Section 325/34 (2 counts) of the IPC and sentenced to undergo 1-1 month R.I. with fine of Rs.500/- (on each count) and 6 months R.I. with fine of Rs.1,000/- with default stipulation.

Counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in the case. The final hearing of this revision will likely to take long time, hence prays for suspension of sentence and release of the petitioner on bail till the final disposal of this revision petition.

Considering the facts and circumstances of the case, short sentence of the petitioner and the fact that the final hearing of this revision will likely to take time, IA No.1170/2026 is allowed and it is directed that the execution of sentence passed against the petitioner shall remain suspended and he be released on bail on furnishing personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) with solvent surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 08.07.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision petition. The amount, if any, deposited shall be adjusted.

List the case for final hearing along with CRR No.46/2026 in due course.